42. Requirements from the brewer before grant of licence.
(1)Any person intending to brew liquor for sale as beer, shall submit to the Commissioner through the Collector a description in writing, signed by himself, of all premises, rooms, places and vessels intended to be used in the brewing operations and sale of beer specifying the purpose for which each is to be used and the distinguishing mark of each.(2)Before the licence to brew is granted, an Excise Officer authorised by the Commissioner shall inspect the premises and vessels, etc., check the correctness of the particulars stated in the written description mentioned in Sub-rule (1) and report to the Collector on his such checking.(3)If the written description mentioned in Sub-rule (1) is correct and found satisfactory and if the applicant is considered a fit person to receive a licence, the Collector will grant the licence in the prescribed form to the applicant with the prior approval of the Commissioner.
